Section 85(i) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(i)in addition to the "permissible FAR" to the total extent of the plot area an additional FAR (AFAR) of 100 shall be considered to the extent of the land affected in road widening and junction improvement and surrendered free of cost for constructing / reconstructing building as per land use of Approved Master Plan. However the Authority shall consider commercial use with 50 AFAR even if the land use is earmarked for residential or other uses except Parks and Play Ground and Green Belt use as per Master Plan. The AFAR for commercial use can be utilized in any floor after obtaining permission of the Authority, who shall consider it keeping in view the developments existing on the road/junction, feasibility and smooth flow of traffic. "Permissible FAR" is the FAR permissible in that particular plot irrespective of maximum FAR allowed as per these rules.
